Section 11(1) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(1)The landlord may terminate a tenancy on the ground that the tenant:(a)has failed to pay the rent for any period on or before the date or dates fixed by or under this Act, or(b)has done any act which is destructive or permanently injurious to the land, or(c)has sub-divided, sub-let, or assigned any interest in the land, otherwise than as permitted under sections 14 and 15, or(d)has failed to cultivate the land personally, or(e)has used such land for a purpose other than agriculture.
